Section 2 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
2. Definitions.
- In this Act unless the context otherwise requires -(a)"Assembly" means the Orissa Legislative Assembly;(a-1) "Chief Whip" and "Deputy Chief Whip" shall respectively mean those Members of the Assembly who are for the time being the Government Chief Whip and the Government Deputy Chief Whip;(b)"Committee" means a Select Committee or other Committee of the Assembly and includes any Committee appointed by Government for a purpose connected with the business of the Assembly and declared by Government to be a Committee of the Assembly;(b-1) "Leader of the Opposition" means that Member of the Assembly who is for the time being, the Leader in the Assembly of the Party in Opposition to the Government having the greatest numerical strength not being less than one-tenth of the total membership of the Assembly and recognised as such by the Speaker.Explanation. - When there are two or more Parties in Opposition to the Government in the Assembly having the same numerical strength, the Speaker shall, having regard to the status of the parties, recognise any one of the Leaders of such parties as the Leader of the Opposition for the purpose of this Act and such recognition shall be final and conclusive.(c)"Member" means a Member of the Assembly, who has taken his seat therein, other than the Speaker or Deputy Speaker of the Assembly or a Minister or a Parliamentary Secretary of the Government of Orissa; and(d)"Place of residence" means the place where a Member ordinarily resides within the State.
